Section 89 in Securities and Exchange Board of India (Employees' Service) Regulations, 2001
89. Medical aid and facilities.
(1)Medical aid and facilities shall be provided by the Board for its employees and such of their dependents in accordance with such guidelines as may be approved by the Board from time to time. The said guidelines, may, 'inter alia', provide for illness, injuries arising out of accidents, hospitalisation and domicile treatment.(2)Without prejudice to sub-regulation (1) the Board may take a comprehensive health insurance policy covering all its employees and their dependants, on such terms and conditions, as it may determine.
